MONA KUMARI Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Counsel for the J.C. to A.A.G is presenting the supplementary affidavit, which is filed pursuant to the order dated 24.06.2016. The same is accepted and kept on record.

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) The petitioner in this writ application has prayed for grant of compassionate appointment on the ground of death of her mother, who was an employee in Primary Health Centre, Palojori in the district of Deoghar. Further prayer has been made to quash annexure-5 i.e. Communication dated 09.06.2010, by which the claim of the petitioner was rejected on the ground that the petitioner was less than 18 years on the date of death, of her mother and even on the date of her application, she has not attend 18 years of age.